Evidence Act, 1872 — Section 115 — Estoppel by conduct
AIR 1991 SC 1320 : (1993) 3 JT 692 : (1991) 2 SCC 419 Supp SUPREME COURT OF INDIA KRISHI UPAJ MANDI SAMITI — Appellant Vs. ASHOK SINGHAL AND…
Penal Code, 1860 (IPC) – Section 300 – Interested witness – Presence at scene of occurrence
(2001) CriLJ 3299 : (2001) 3 JT 551 : (2002) 9 SCC 576 SUPREME COURT OF INDIA CHAVDA JIVANJI CHELAJI AND OTHERS — Appellant Vs. STATE OF GUJARAT — Respondent…
Appeal – Proper parties – Impleadment of Judges of High Court – The Bar Council and the Advocate General of the State should be issued the notices of appeal – Impleadment of Judges of High Court as respondents in appeal, is improper.
AIR 1955 SC 223 : AIR 1954 SC 223 : (1955) 1 SCR 1055 SUPREME COURT OF INDIA BHATARAJU NAGESHWARA RAO — Appellant Vs. THE HON’BLE JUDGES OF THE…
Bar Councils Act, 1926 – Sections 11 and 12 – Constitution of Tribunal – Biased member – Effect of – Distinction between pecuniary interest and personal prejudice
AIR 1957 SC 425 : (1957) 1 SCR 575 SUPREME COURT OF INDIA MANAK LAL — Appellant Vs. DR. PREM CHAND — Respondent ( Before : T. L. Venkatarama…
Electricity (Supply) Act, 1948 – Section 57 – Arbitration of dispute – Reference to arbitration – Such clause even if presumed to be a statutory contract cannot bind a person not party to contract.
AIR 1959 SC 711 : (1959) 2 SCR 213 Supp SUPREME COURT OF INDIA THE AMALGAMATED ELECTRICITY CO. LTD. — Appellant Vs. N.S. BATHENA — Respondent ( Before :…
Arbitration Act, 1940 – Sections 19 and 16 (3) – Supersession of reference – Effect of application – Mere filing of an application cannot affect award already made before that date and filing the application.
AIR 1962 SC 671 : (1962) 1 SCR 784 SUPREME COURT OF INDIA B. SUBBARAMA NAIDU — Appellant Vs. B. SIDDAMMA NAIDU AND OTHERS — Respondent ( Before :…
Arbitration Act, 1940 – Section 34 – Stay of suit – Considerations for – Existence of dispute – Determination of – Dispute distinct from the contract in question – Stay of proceedings is not called for.
AIR 1967 SC 688 : (1964) 2 SCR 599 SUPREME COURT OF INDIA UNION OF INDIA (UOI) — Appellant Vs. BIRLA COTTON SPINNING AND WEAVING MILLS LTD. — Respondent (…
Arbitration Act, 1940 – Section 20 – Filing of agreement – Subsequent agreement – Effect of – Arbitration agreement entered into while suit already pending
AIR 1966 SC 402 : (1966) 1 SCR 689 SUPREME COURT OF INDIA RAMVALLABH TIBREWALLA — Appellant Vs. DWARKADAS AND CO. — Respondent ( Before : R. S. Bachawat, J;…
Stamp Act, 1899 – Section 57 – Reference – Conditions for – An authority is bound to make a reference if the application raises a substantial question of law –
AIR 1968 SC 497 : (1968) 1 SCR 685 SUPREME COURT OF INDIA BANARSI DAS AHLUWALIA — Appellant Vs. THE CHIEF CONTROLLING REVENUE AUTHORITY, DELHI — Respondent ( Before…
Arbitration Act, 1940 – Section 14 – Limitation Act, 1908 – Article 158 – Limitation – Commencement of – Determination of – Absence of proof – Service of notice of filing of award – Effect of.
AIR 1970 SC 967 : (1969) 3 SCC 447 : (1970) 2 SCR 903 SUPREME COURT OF INDIA DEWAN SINGH — Appellant Vs. CHAMPAT SINGH AND OTHERS — Respondent…